Section 69(2) in Tamil Nadu District Municipalities Act, 1920
(2)A contract executed or made otherwise than [in conformity with the provisions of this section, or section 68, and of the rules referred to in section 68-A] [This expression was substituted for the words 'in conformity with the provisions of this and the last preceding section' by section 3 of the Madras District Municipalities (Amendment) Act, 1941 (Madras Act X if 1941) re-enacted permanently by section 2 of and the First Schedule to the Tamil Nadu Re-enacting (No. II) Act 1948 (Tamil Nadu Act VIII of 1948).] shall not be binding on the municipal council.
